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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1) in The Orissa Survey and Settlement Act, 1958

(1)"Agricultural year" means the year as specified in the Tenancy Laws in force or in the absence of any such laws, as may be prescribed by the Government in respect of different districts or localities according to local customs or usage;